Section 147(b) in The Maharashtra Co-Operative Societies Act, 1960
(b)if it is an offence under clause (b) of that section, with imprisonment for a term which may extend to [three years] [These words were substituted for the words 'one month' by Maharashtra 20, of 1986, Section 60(a).], or with fine which may extend to [fifteen thousand rupees] [These words were substituted for the words 'five thousand rupees' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 73(b), (w.e.f. 14-2-2013).], or with both;
